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WPSB/672/2024
2026 Latest Caselaw 1919 UK

Citation : 2026 Latest Caselaw 1919 UK
Judgement Date : 13 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSB/672/2024 on 13 March, 2026

Author: Pankaj Purohit
Bench: Manoj Kumar Tiwari, Pankaj Purohit
                                                                                                                                                  2026:UHC:1719-DB
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                                           COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSB 672/2024
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Abhijay Negi, Advocate, for the petitioner.

Mr. Pankaj Miglani, Advocate, for Uttarakhand Public Service Commission. (2) Uttarakhand Public Service Commission issued an advertisement inviting applications for selection to 14 different posts under the State. Petitioner participated in the said selection. Grievance raised by the petitioner is that although he has been declared successful in respect of 11 different posts, however he has not been declared successful for the post of Deputy Education Officer in the preliminary examination. (3) Per contra, Mr. Pankaj Miglani refers to a document enclosed as Annexure-4 to the writ petition for contending that petitioner had applied only for 11 different posts, which are indicated in his online application. He further submits that petitioner's application reflects that he did not apply for the post of Deputy Education Officer.

(4) We find substance in the submission made by Mr. Pankaj Miglani. Since petitioner did not apply for the post of Deputy Education Officer, therefore, Public Service Commission cannot be faulted for not including his name, after preliminary examination, for the post of Deputy Education Officer. Thus there is no scope for interference. Writ petition fails and is dismissed.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 13.3.2026 Pr

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

PRABODH KUMAR UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d4 62503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA5 8C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.03.13 17:37:04 +05'30' 2026:UHC:1719-DB

 
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